Section 13(3)(c) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(3)(c) in The U.P. Electricity Reforms Act, 1999

(c)be the legal successor of the Board in relation to all power purchase and transmission agreements entered into by the Board with generating and transmission companies including those owned or controlled by the Central Government; and

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State of Uttar Pradesh - Subsection

Section 13(3)(c) in The U.P. Electricity Reforms Act, 1999